ATHAR PARVEJ SIDDIQUE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. LB Dabhi, learned Addl. Public Prosecutor waives service of notice of rule on behalf of the respondent State of Gujarat.

(2.) HAVING regard to the facts of the case, the application is taken up for hearing today.

(3.) UPON perusal of the jail remarks sheet, we have noticed that the applicant is convicted in two different POTA cases and sentenced to imprisonment of life as well as RI for 10 years. That apart ground stated by the applicant in the application to attend his mother, who has recently fell down and received fracture on her leg in absence of any supporting documents cannot be considered to enlarge him on temporary bail.